JAGDISH PRASAD A WASTHI Vs. SABITRI DEVI

JUDGEMENT

(1.) This petition is for quashing the Criminal proceeding registered as Case No. C.R. 559 of 1982 pending before the learned Judicial Magistrate, Tazpur.

(2.) The opposite party herein filed a complaint on 25-8-82 before the learned court against the accused-petitioner and in the said complaint petition it was inter alia, stated that complainant purchased a truck by taking a loan from the Allahabad Bank and at that time the complainant was the Manager of the Bank, Tejpur Branch. It had further been alleged that taking advantage of the loan the accused obtained the signature of the complainant in four blank sheets of paper and there was a dispute between the accused and the firm of the complainant. There were apprehension in the mind of the complainant that accused could harras to the complainant and the firm by reparing documents of the said blank papers. It has also been alleged that accused also took signatures in blank papers of witness No. 1,4 & 5. In the initial deposition the complainant stated, inter alia, that she purchased the vehicle as stated and on 9-4-82 the accused went to her place and on the plea of granting loan, obtained signature in blank papers and in some documents. In the deposition names of 4 witnesses for the complainant were also mentioned.

(3.) Against the said complaint petition this court was approached by the accused and by judgment and order dated 25-3-83 passed in Criminal Revision No. 259 of 1982, this court refused to quash the proceeding as prayed for, but directed that accused may be represented through a learned counsel during trial which was duly granted by the learned Trial Court.